Section 6C in Telangana Rights in Land and Pattadar Pass Books Act, 1971
6C. [ Recording of grant of loans and encumbrances etc, in the pass book and punishment for contravention. [Substituted by Act No. 1 of 1989.]
(1)Every loan granted by any credit agency [on the Security of land or crop] every encumbrance of land for the grant of a loan and every repayment of such loan shall be recorded in the pass book by the concerned officer or authority under attestation by a competent officer of the credit agency, and also made an entry of the discharge after the repayment of the loan:][Provided that after three months from the date of publication of the notification under sub-section (2) of section 3, [in the Telangana Gazette or in the District Gazette] [Substituted by Act No. 9 of 1994.] no loan shall be granted by any credit agency to a owner pattadar without the production of the title deed and pass book and to others without the production of their pass books.](2)Any [title deed and pass book] [Substituted by Act No.9 of 1994.] holder approaching a credit agency for a loan without getting necessary entries, relating to alienations or transfers of his land or any encumbrance or charge thereon subsequent to the issue of the [title deed and pass book] [Substituted by Act No.9 of 1994.], duly entered therein shall be deemed to have committed an offence under section 420 of the Indian Penal Code and shall be punishable for such offence.(3)[ Every loan referred to in sub-section (1) shall be deemed to have been secured by a charge on the land or interests of the borrower. If any loan referred to in sub-section (1) remains un-recovered, then the credit agency shall request the Collector to recover the loan. On receipt of such request from a credit agency by the Collector, every loan referred to in sub-section (1) shall be liable to be recovered as arrears of land revenue by the Revenue Department and the amount recovered shall be paid to the credit agency. The recovery under the Revenue Recovery Act shall be without prejudice to other modes of recovery available to a credit agency.] [Substituted by Act No.9 of 1994.](4)[ Notwithstanding anything contained in the section 6C, Credit Agency shall grant loan on the basis of ROR 1-B maintained electronically without insisting on Pattadar Pass Book cum Title deed.] [Added by Act No.1 of 2018.]
